FRANKY MONTEIRO Vs. STATE OF GOA

JUDGEMENT

(1.) On the last occasion, this matter was adjourned in order to require Mr. Nigel Da Costa Frias, the learned Counsel for the petitioner to take specific instructions from the petitioner whether he would have any objections of this Bench for taking up this petition.

(2.) Mr. Nigel Da Costa Frias, today on the basis of the instructions of the petitioner states that the petitioner has no objections whatsoever to this Bench in taking up this petition. So also the learned Counsel for the respondents stated they have no objection of this Bench in taking up the matter.

(3.) Rule. Rule is made returnable forthwith with the consent and at the request of the learned Counsel for the parties.